Delhi High Court - Orders
Fiitjee Limited & Ors vs Directorate Of Enforcement & Ors on 26 November, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14196/2025 and CM APPLs.58332/2025, 61270/2025,
65416/2025, 71682/2025, 71713/2025
FIITJEE LIMITED & ORS. .....Petitioners
Through: Ms. Rebecca M. John, Sr. Adv.
alongwith Mr. Shiv Sapra, Mr. Aviral
Tripathi, Mr. Vanshay Kaul, Mr.
Shreedhar Kale, Ms. Radhika Yadav
and Ms. Shruti Seth, Advs.
versus
DIRECTORATE OF ENFORCEMENT & ORS. .....Respondents
Through: Mr. Anupam S. Sharrma, Spl.
Counsel, Mr. Vashisht Rao, Mr.
Anant Mishra and Ms. Riya Sachdeva
and Mr. Ripudaman Sharma, Advs.
for ED.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 26.11.2025 The matter is taken up today as 25.11.2025 was declared a holiday on account of 350th Anniversary of "Guru Teg Bahadur's Martyrdom Day".
1. List on 16.12.2025 to enable the respondent/Enforcement Directorate (ED) to address arguments on the aspect highlighted in the order dated 17.11.2025 viz. whether it is permissible for the respondent/ED to issue a press release to which attention is drawn by the petitioner.
2. In the meantime, the petitioner is at liberty to avail statutory remedies against the substantive action taken by the respondents, in accordance with law.
3. In the event any such appeal is filed, the same shall be considered by This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 21:23:00 the Appellate Authority on its own merits. The petitioner shall be entitled to urge all factual and legal grounds before the Appellate Authority.
SACHIN DATTA, J NOVEMBER 26, 2025/at This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/12/2025 at 21:23:00